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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2)(e) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(e)[] [Inserted vide F. D. Notification SRO-614 dated 13-11-1979. ] The wives of defence services personnel who may be serving in civil services in temporary capacity may be allowed extraordinary leave without allowances up to a period of six (6) months at a time during the period their husbands remain posted to family stations other than the one where their wives may be serving. The concerned will rejoin their duties soon after their husbands are posted to non-family stations/operational areas or within six months from the date of proceeding on leave whichever is earlier. The fact of posting at a family station and the period of such posting shall be got certified from the concerned Army quarters.